April 15, 2019:
Commissioner (Food Safety) has prohibited the manufacture, storage, distribution, or sale of flavoured tobacco in Delhi.
Department of Food Safety of Delhi Government has issued a notification No.F.211(17)/DOFS/HQ/2017/965-85 on 13.04.2019 to direct such prohibition.
One of the reasons provided in the notification is that such products cause damage to the health of consumers and their adverse impact could also lead to alterations of the genetic make-up of future generations.
The notification directs “Therefore, in exercise of these powers conferred by clause (a) of sub section (2) of section 30 of the Food Safety and Standards Act, 2006, the undersigned, Commissioner (Food Safety), National Capital Territory of Delhi, prohibit in the interest of public health for a period of one year from the date of publication of this Notification in the official gazette, in the National Capital Territory of Delhi the manufacture, storage, distribution, or sale of tobacco which is either flavoured, scented or mixed with any of the said additives, and whether going by the name or form of gutka, pan masala, flavoured/scented tobacco, kharra, or otherwise by whatsoever name called, whether packaged or unpackaged and/or sold as one product, or though packaged as separate products, sold or distributed in such a manner so as to easily facilitate mixing by the consumer”.
Read the notification here:
Picture Source :
